GANGADHAR RAO AREPALLI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita (for short 'BNSS') by petitioner/accused to quash the proceedings against him in FIR No.174 of 2024 of Aswaraopet Police Station, Bhadradri Kothagudem District. The offences alleged against petitioner are under Ss. 296(b), 118(1) and 351(2) of Bharatiya Nyaya Sanhita, 2023 (for short 'BNS') and subsequently alteration of Sec. of law to 296(b), 118(2) and 351(2) of BNS.

(2.) Heard Mr. R.R.Kalyan, learned counsel for the petitioner and Ms. S. Madhavi, learned Assistant Public Prosecutor for the respondent - State. Perused the material on record.

(3.) FIR came to be registered on 11/7/2024 vide FIR No.174 of 2024 under Ss. 296(b), 118(1) and 351(2) of BNS. It is alleged in the complaint that respondent No.2 on 10/6/2024 at around 08.30 P.M., reached Gram Panchayat building and saw a crowd there. That respondent No.2 saw a few persons fighting, and asked why they were fighting, that then accused/petitioner took a stick and hit respondent No.2 twice on the hand by abusing in filthy language. Hence, complaint for necessary action.